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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(d) in Orissa Electricity (Manner of Service of Provisional Assessment Order) Rules, 2004

(d)'Provisional Assessment Order' means the order made by the Assessing Officer under Sub-section (1) of Section 126 of the Act;